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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of Himachal Pradesh - Subsection

Section 241(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)Where, under this Act, the owner or occupier of property is required by the municipality to execute any work and default has been made in complying with the requirement, and the municipality has executed the work, the municipality may recover the cost of the work from the person in default.